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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(1)(b) in Chhattisgarh Agricultural Cattle Preservation Rules, 2014

(b)"Competent Authority" means at State Level, the Registrar, the Chhattisgarh Go-Seva Ayog and at District Level, Joint Director/Deputy Director who have been authorized by the State Government;